Madras High Court
Mr. V.G. Shaik Fareed, vs The Tamil Nadu Wakf Board, on 21 April, 2026
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.No.14844 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 21.04.2026
CORAM
THE HON'BLE MR JUSTICE M.DHANDAPANI
W.P.No.14844 of 2026
V.G.Shaik Fareed
...Petitioner
Vs.
1. 1.The Tamil Nadu Wakf Board,
2. Rep.by its Chairman,
3. No.1, Jaffar Syrang Street,
4. Vallal Seethakathi Nagar,
5. Chennai-600 001.
2.The Chief Executive Officer,
The Tamil Nadu Wakf Board,
No.1, Jaffar Syrang Street,
Vallal Seethakathi Nagar,
Mannady, Chennai-600 001.
33.The Superintendent of Wakf,
Tamil Nadu Wakf Board,
Vellore Zone,
Vellore District.
...Respondents
Prayer: Writ Petition under Article 226 of the Constitution of India praying for
the issuance of a Writ of Mandamus, directing the respondents 1 and 2 herein
for appointing the petitioner and other 11 persons as Management Committee to
manage the Wakf, namely, Sunnath Jamath Mosque, Kabarasthan and Islamiah
Jamath Elementary School, situated at Nariyambattu Village, Ambur Taluk,
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W.P.No.14844 of 2026
previously Vellore District, presently Thirupathur District, to proceed the
original Application in O.A.No.5 of 2026 pending on the file of the Tamil Nadu
Wakf Tribunal, Chennai, for cancellation of the fraudulent documents which
were created in respect of the Wakf property and retrieve the Wakf properties
from the encroachers of the Wakf by considering the petitioner’s representation
dated 07.02.2026.
For Petitioner : Mr.L.Gavaskar
For Respondents : Mr.C.Shankar
ORDER
This Writ Petition has been filed to direct the respondents 1 and 2 for appointing the petitioner and other 11 persons as Management Committee to manage the Wakf, namely, Sunnath Jamath Mosque, Kabarasthan and Islamiah Jamath Elementary School, situated at Nariyambattu Village, Ambur Taluk, previously Vellore District, presently Thirupathur District, to proceed with the Original Application in O.A.No.5 of 2026 pending on the file of the Tamil Nadu Wakf Tribunal, Chennai, for cancellation of the fraudulent documents which were created in respect of the Wakf properties and retrieve the Wakf properties from the encroachers of the Wakf by considering the petitioner’s representation dated 07.02.2026.
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2. The case of the petitioner is that Sunnath Jamath Mosque Kabarasthan and Islamiah Jamath Elementary School, is notified as Wakf and the Wakf has various properties. However, the Chief Executive Officer of the Tamil Nadu Wakf Board has appointed Adhoc Committee to manage the Wakf and its properties. The tenure of Adhoc Committee was expired on 31.10.2023 and was subsequently extended vide proceedings dated 28.05.2025. There have been various issues with respect to derivation of rental income from the properties and alienation of the properties belonging to Wakf and some of the properties have been encroached. Therefore, the Adhoc Committee has filed O.A.No.5 of 2026 against the Tamil Nadu Wakf Board and others for declaration to declare that the fraudulent Trust Deed created under the name and style of Nariyambattu Islamiah School and Mosque Trust which was registered as Document No.667 of 2010, on 21.05.2010 with the Sub-Registrar Office of Ambur which is null and void, not legally valid before the eye of law, void ab-initio and the same is liable to be cancelled; for declaration to declare that the creation of the fraudulent registered Power of Attorney vide Document No.60 of 2017 dated 12.09.2017 with the Sub-Registrar Office of Ambur by the erstwhile office bearers of the Wakf in the name of Ahmed Basha in pertaining to the Wakf which is null and void and the same is pending on the __________ Page3 of 7 https://www.mhc.tn.gov.in/judis W.P.No.14844 of 2026 file of the Tamil Nadu Wakf Board. Tenure of Adhoc Committee has expired on 22.01.2026. Therefore, the Committee is unable to proceed with the above O.A which is pending. The petitioner has sent a representation on 07.02.2026, to the Tamil Nadu Wakf Board to appoint him and other 11 persons as Management Committee to the Wakf to proceed with the Original Application which is pending on the file of the Tamil Nadu Wakf Tribunal. Though the said representation was received by the respondents Wakf Board, no order has been passed till date. Hence, the present writ petition has been filed.
3. The learned counsel appearing for the petitioner submitted that it would suffice, if the first respondent is directed to dispose of the representation of the petitioner dated 07.02.2026 on merits and in accordance with law, within a specified period.
4. Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents 1 to 3.
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5. In view of the limited request made by the learned counsel appearing for the petitioner, this Court, without going into the merits of the case, directs the first respondent to consider the representation of the petitioner dated 07.02.2026 and pass appropriate orders on merits and in accordance with law within a period of 12 weeks from the date of receipt of a copy of this order, after providing sufficient opportunity to the petitioner and other necessary parties.
6. With the above direction, this Writ Petition is disposed of. There shall be no order as to costs.
21.04.2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No ssb __________ Page5 of 7 https://www.mhc.tn.gov.in/judis W.P.No.14844 of 2026 To
1.The Chairman, Tamil Nadu Wakf Board, No.1, Jaffar Syrang Street, Vallal Seethakathi Nagar, Chennai-600 001.
2.The Chief Executive Officer, The Tamil Nadu Wakf Board, No.1, Jaffar Syrang Street, Vallal Seethakathi Nagar, Mannady, Chennai-600 001.
3.The Superintendent of Wakf, Tamil Nadu Wakf Board, Vellore Zone, Vellore District.
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